Delhi High Court - Orders
Krishan Kumar And Anr vs Union Of India And Ors on 15 January, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
27
+ W.P.(C) 7382/2016
KRISHAN KUMAR AND ANR. ..... Petitioners
Through: Mr S.K. Rout and Mr Aman
Mehrotra, Advocates.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr Ajay Verma, with Mr Sumit
Mishra, Advocates for DDA.
Mr Yeeshu Jain and Ms Jyoti Tyagi,
Advocates for L&B/LAC.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 15.01.2019
1. Learned counsel for the Respondents states a chart will be prepared giving the basic details of the dates of the notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 ('LAA'), the date of the Award, the status as to payment of compensation and taking of possession and the dates of filing of the petitions seeking relief qua the acquisition proceedings. The chart will be prepared within a period of four weeks with advance copies supplied to the learned counsel for the Petitioners.
2. List on 25th March, 2019.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
JANUARY 15, 2019 rd